Kalyan Singh vs State Of Raj And Ors (2024:Rj-Jp:38947)
2024 Latest Caselaw 5785 Raj/2

Rajasthan High Court

Kalyan Singh vs State Of Raj And Ors (2024:Rj-Jp:38947) on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38947]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                          S.B. Civil Writ Petition No. 64/2018

                                    Kalyan Singh S/o Hari Singh, aged about 26 years, R/o Village
                                    Khuri, Post Pawa, Tehsil Didwana, District Nagaur, Rajasthan.
                                                                                                                      ----Petitioner
                                                                                 Versus
                                    1.       The      State       Of       Rajasthan         Through          Secretary,          Home
                                             Department, Govt. Of Rajasthan, Secretariat, Jaipur.
                                    2.       The Director General Of Police, Police Head Quarter, Tonk
                                             Road, Jaipur.
                                    3.       The Superintendent Of Police, Kota City, Kota.
                                    4.       The Chief Executive Officer, Zila Parishad, Baran.
                                    5.       The District Elementary Education Officer, Baran.
                                                                                                                 ----Respondents

For Petitioner(s) : Mr. Aamir Khan for Mr. Ram Pratap Saini For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Vivaswan Deekshit Mr. Vinod Kumar Gupta, AGC with Ms. Karishma Soni

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/s-609

(D.B. SAW/691/2023 has been filed in this matter. Please refer the same for further orders)

Powered by TCPDF (www.tcpdf.org)